B.V. Nagarathna, J. - (1.) Though the appeal is listed for admission, with the consent of the learned Counsel on both sides it is heard finally.
(2.) This Second Appeal is preferred by defendants 1 to 5 and 8 in O.S. No. 4/2003, assailing judgment and decree dated 15.03.2010 passed in R.A. No. 22/2006 by the Fast Track Court -1, Chikkodi.
(3.) For the sake of convenience, the parties herein shall be referred to, in terms of their status before the trial court.;